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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1) in Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2013

(1)In case of change in marks of a candidate in the qualifying examination, such candidate shall produce a letter to that effect issued by the competent authority or the corrected mark sheet issued by the Board, before the Admission Committee at least one day before the commencement of admission process (counselling program) but not later than seven days from the receipt of letter or, as the case may be, corrected mark-sheet. In such case he shall be placed at an appropriate order in the merit list.